Andhra Pradesh High Court - Amravati
Akula Veeresh vs The State Of Andhra Pradesh on 26 May, 2020
Author: D Ramesh
Bench: D Ramesh
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IA NO: 1 OF 2020
Petition under Section 151 CPC praying that in the circumstances stated in the affidavit
filed in support of the petition, the High Court may be pleased to direct the Respondent
No.4 to not to dispossess the Petitioners from their Agriculture land admeasuring an
extent of Ac 0.60 Cents in Survey Number 597/2, situated in Kunkanuru (v),
Devanakonda (M), Kurnool District, pending disposal of WP No. 8944 of 2020, on the
file of the High Court.
The Court made the following:
ORDER:
"Notice before admission.
Post the matter after four (4) weeks. In the meanwhile, the respondents are directed not to dispossess the petitioners from their Agriculture land admeasuring an extent of Acs.0.60 cents in Survey Number 597/2, situated in KunKanuru (V), Devanakonda Mandal, Kurnool district without following due process of law." SD/- V.SAVITRAMMA ASSISTANT ISTRAR HTRUE COPYi// Jebfy bo For ASSISTANT REGISTRAR To,
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The Principal Secretary, Department of Revenue, Secretariat, Velagapudi, Guntur District The District Collector, Kurnool, Kurnool District. The Revenue Divisional Officer, Adoni, Kurnool District. The Tahsildhar, Devanakonda Mandal, Kurnool District (Addresses for 1 to 4 by RPAD- along with a copy of petition and memorandum of grounds) One CC to Sri. N Chandra Sekhar Reddy Advocate [OPUC] Two CCs to GP for Revenue ,High Court Of Andhra Pradesh. [OUT] One spare copy Nog ARwON HIGH COURT DRS DATED: 28/08/2020 NOTE: POST THE MATTER AFTER FOUR 4) WEEKS. NOTICE BEFORE ADMISSION WP. No. 8944 of 2020 DIRECTION